BHEEMAIAH, S/O KAMBADOORAIAH Vs. STATE OF KARNATAKA BY KORATAGERE POLICE, REP BY THE STATE PUBLIC PROSECUTOR

JUDGEMENT

(1.) The present appeal has been preferred by appellant/accused No.2 (accused No.4 as per charge sheet) being aggrieved by the judgment of conviction and order of sentence passed by 5th Fast Track Court, Madhugiri, in S.C.No.117/2012 dated 30.5.2013.

(2.) We have heard the learned counsel Sri Rajashekar K. appearing for the appellant and the learned Additional State Public Prosecutor Sri.Vijayakumar Majage, appearing for the respondent-State.

(3.) Before going to consider the submissions made by the learned counsels appearing for the parties, we feel to place on record briefly the case of the prosecution.